D.K.MODI Vs. Y.K.MODI

JUDGEMENT

(1.) Present appeal has been preferred by the appellant (original plaintiff) against order dated 24.11.2020 passed by the learned Single Judge in IA Nos.8156/2020, 9457/2020, 8233/2020 and 8602/2020 in CS(OS) No.991/2009.

(2.) We have heard learned counsels for the parties and looked into the facts and circumstances of the case. The learned Single Judge has issued notice in the aforesaid interlocutory applications on 24.11.2020, returnable on 15.01.2021. For ready reference, order dated 24.11.2020 reads as under :-

(3.) Learned counsels for parties jointly submit that the next date of hearing before the learned Single Judge in the aforesaid interlocutory applications in CS(OS) 991/2009 is 24.03.2021. The appellant is aggrieved by the fact that the interim order sought for has not been granted by the learned Single Judge and only notice has been issued.